Report No. 185

89. Amendment of section 156.-

In section 156 of the principal Act, for the words "relevant fact" in both the places where they occur, the words "fact in issue or relevant fact" shall be substituted.

90.Amendment of section 157.-

In section 157 of the principal Act, the following Explanation shall be inserted at the end, namely:-

"Explanation.- The statements made before any authority, legally competent to ./0 investigate the fact include statements made before a Judicial Magistrate in an identification parade and also statements made before such a Magistrate under section 164 of the Code of Criminal Procedure, 1973."